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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(c) in Tamil Nadu Fisheries University Act, 2012

(c)It shall be the duty of the Registrar;
(i)to manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board;
(ii)to be the custodian of the records, the common seal and such other properties of the University as the Board shall commit to his charge; and
(iii)to issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, the Board of Examiners and the Planning Board and of any committee appointed by the authorities of the University;